Jharkhand High Court
Anand Kumar Gupta @ Aanand Kumar Gupta @ ... vs The State Of Jharkhand ... Opposite ... on 27 March, 2025
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 1910 of 2025
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Anand Kumar Gupta @ Aanand Kumar Gupta @ Anand, aged about 31 years, son of Raj Kishor Prasad, resident of - Hospital Road, Jaridih, Bajar, Bahadurpur, P.O.+P.S. -Bermo, Dist -Bokaro. ... Petitioner Versus The State of Jharkhand ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Mr. Rahul Ranjan, Advocate : Mr. Devesh Ajmani, Advocate For the State : Mr. Naveen Kr. Ganjhu, Addl. P.P.
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Order No.02 Dated- 27.03.2025 Heard the parties.
Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Sadar P.S. Case No.101 of 2024 registered for the offences punishable under Sections 419/420/467/ 468/471 of the Indian Penal Code and under Section 66(C)/66(D) of the I.T. Act, 2000.
The Learned counsel for the petitioner submits that the allegation against the petitioner is that the co-accused persons were involved in online Satta (gambling) games for cheating money of others and the petitioner is one of the persons who was monitoring the said Satta games. It is further submitted that the allegations against the petitioner are all false and the petitioner has no criminal antecedent as has been mentioned in para-14 of the instant anticipatory bail application. It is next submitted that the persons inimical to the petitioner and his family members, have falsely implicated the petitioner in this case; to harass him. It is then submitted that the petitioner undertakes to furnish sufficient security including cash security and also undertakes to cooperate with the investigation of the case. It is lastly submitted that the co- accused persons have already been given the privilege of anticipatory bail by this Court vide order dated 28.01.2025, passed in A.B.A. Nos. 597 of 2025 & 598 of 2025 and vide order dated 18.02.2025, in A.B.A. No. 1093 of 2025. Hence, it is submitted that the petitioner be also given the privilege of anticipatory bail.
Learned Addl. P.P. opposes the prayer for grant of anticipatory bail.
Considering the submissions of the counsels and the fact as discussed above, I am of the opinion that it is a fit case where the abovenamed petitioner be given the privilege of anticipatory bail. Hence, in the event of his arrest or surrender within a period of six weeks from the date of this order, he shall be released on bail on depositing cash security of Rs.10,000/- and on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate -IV, Ranchi, in connection with Sadar P.S. Case No.101 of 2024 with the condition that the petitioner will cooperate with the investigation of the case and appear before the Investigating Officer as and when noticed by him and will furnish his mobile number and a copy of his Aadhar Card in the court below with the undertaking that he will not change his mobile number during the pendency of the case subject to the conditions laid down under section 482 (2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.
(Anil Kumar Choudhary, J.) Sonu/Gunjan-